Section 53(1) in Tamil Nadu Combined Development and Building Rules, 2019
(1)The following general requirement shall apply to exits:(a)Every building meant for human occupancy shall be provided with exits sufficient to permit safe movement and also escape of occupants in case of fire or other emergency.(b)All exits shall be free of obstructions.(c)No building shall be altered so as to reduce the number, width or portion of exits to less than required.(d)Exits shall be clearly visible and the routes to reach exits shall be clearly marked and signs posted to guide the occupants of floor concerned.(e)All exit ways shall be properly illuminated.(f)Fire fighting equipment where provided along exits shall be suitably located and clearly marked but must not obstruct the exit way and there should be clear indication about its location from either side of the exit way.(g)Alarm devices shall be installed to ensure prompt evacuation of the occupants concerned through the exits, wherever required.(h)All exits shall provide continuous means of egress to the exterior of a building or to an exterior open space leading to a street.(i)Exits shall be so arranged that they may be reached without passing through another occupied unit, except in the case of residential buildings.
